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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Haryana - Subsection

Section 110(2) in The Punjab Tenancy Act, 1887

(2)Nothing in clause (a) of Sub-section (1) shall apply to an agreement by which a tenant binds himself to pay an enhanced rent in consideration of an improvement which has been, or is to be, made in respect of his tenancy by, or at the expense of, his landlord and to the benefit of which the tenant is not otherwise entitled.